Samita vs State Of Rajasthan (2024:Rj-Jd:24216)
2024 Latest Caselaw 4737 Raj

Rajasthan High Court - Jodhpur

Samita vs State Of Rajasthan (2024:Rj-Jd:24216) on 27 May, 2024

[2024:RJ-JD:24216]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 16104/2023

Samita D/o Shri Sant Lal W/o Gouri Shankar, Aged About 34
Years,    R/o    Village    Post      Dungrana,         Tehsil     Bhadra,    District
Hanumangarh (Rajasthan).
                                                                        ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary, Rural
         Development            And       Panchayati           Raj      Department,
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
2.       Principal Secretary, Education Department (Elementary)
         Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.
3.       Director,    Elementary         Education,         Directorate,     Bikaner,
         Rajasthan.
4.       Rajasthan Staff Selection Board Jaipur, Rajasthan, Office
         Address- Agriculture Management Institution Campus,
         Durgapura Jaipur (Raj.) Through Its Chairman.
5.       National Council For Teacher Education, (Ncte), Hans
         Bhawan, Wing No-2, 1 Bahadur Shah Zafar Marg, New
         Delhi 110002, Through Its Secretary.
6.       Rehabilitation Council Of India(Rci), Officer Address- B-22
         Qutub Institution Area New Delhi- 110016 Through Its
         Secretary.
                                                                     ----Respondents


For Petitioner(s)           :     Mr. Manoj Kumar.
For Respondent(s)           :     Mr. B.L. Bhati,AAG
                                  Mr. Deepak Chandak, AGC.
                                  Mr. Priyanshu Gopa.



                HON'BLE MR. JUSTICE ARUN MONGA

Order

27/05/2024

1. Both the learned counsels are ad idem that the controversy

raised by the petitioners herein is no more res-integra in view of

the judgment rendered by a Coordinate Bench of this Court in the

[2024:RJ-JD:24216] (2 of 2) [CW-16104/2023]

case of Raja Ram & Ors. v. State of Rajasthan & Ors.: S.B.

Civil Writ Petition No.815/2023 and other connected

matters, decided on 01.05.2024.

2. In view of the aforesaid consensus, the instant writ petition

is also disposed of by joint consent in the same terms as

judgment ibid.

3. All pending application(s), if any, also disposed of.

(ARUN MONGA),J 63-Rmathur/-

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